ANU GUPTA,ROHINI, NEW DELHI vs. DCIT CIRCLE 34(1), CIVIC CENTRE, NEW DELHI

(A.Y. 2017-18) Anu Gupta, 62 A, Naharpur, Sector-7, Rohini, ...... अपीलाथ�/Appellant New Delhi 110085 PAN: AUUPG-3868-N बनाम Vs. Deputy Commissioner of Income Tax, ..... �ितवादी/Respondent Circle 34(1), Civic Centre, New Delhi 110002 अपीलाथ� �ारा/Appellant by : None �ितवादी�ारा/Respondent by : Ms. Sudha Gupta, Sr. DR सुनवाई क� ितिथ/ Date of hearing : 31/07/2025 घोषणा क� ितिथ/ Date of pronouncement : : 27/10/2025 आदेश/ORDER

PER VIKAS AWASTHY, JM:

(AY 2017-18) 3. The solitary issue in this appeal by the assessee is addition of Rs.27,85,000/- on account of unexplained cash deposits in the bank account of the assessee during the period of demonetization. The assessee had filed return of income for AY 2017-18 declaring total income of Rs.20,68,650/-. During demonetization period, the assessee had deposited cash Rs.27,85,000/- in his bank account as under:- Name of the Banks Cash Deposits Syndicate Bank, Manesar Branch Rs.13,60,000/- Syndicate Bank, Manesar Branch Rs.12,00,000/- South India Bank, Manesar Gurgaon Rs.2,25,000/- Total Rs.27,85,000/- 4. The assessee explained that out of Rs.13,60,000/- Rs.11,08,183/- was deposited from cash in hand and the remaining amount of Rs.3,50,000/- was received from one party. He further explained that Rs.12,00,000/- and Rs.2,00,000/- were deposited from cash in hand available with the assessee. Since, no supporting documents were furnished by the assessee, the AO made addition of the entire amount as unexplained money u/s.69A r.w.s. 115BBE of the Act. Aggrieved by thesaid assessment order dated 30.12.2019, the assessee filed appeal before the CIT(A). The First Appellate Authority granted relief to the assessee to extent of Rs.2,25,000/- and made addition of the remaining amount of Rs.25,60,000/-.

(AY 2017-18) 6. Submissions made by ld. DR heard, orders of the authorities below examined. The assessee has explained the source of cash deposits as cash in hand and cash received from party. No documentary evidence to substantiate source of cash deposits have been filed by the assessee. In the absence of supporting documents, bald assertions of the assessee cannot be accepted.